RAJENDHIRAN Vs. MUTHAIAMMAL @ MUTHAYEE

JUDGEMENT

(1.) This application is filed by the applicant(s)/respondent(s) seeking recall of judgment dtd. 3/1/2024 passed in the instant Civil Appeal on the ground that the respondents in the appeal were not served.

(2.) Having considered the grounds taken for non-appearance, we are of the view that the application deserves to be allowed. Accordingly, the application is allowed and the judgment dtd. 3/1/2024 is recalled.

(3.) The appeal is taken on board.